ABHISHEK Vs. H.P. UNIVERSITY

JUDGEMENT

(1.) RESPONDENT No.3 has been served but despite service no one appears on her behalf.

(2.) A grave injustice appears to have been done against the petitioner in this case, blatantly and brazenly violating the petitioner's right vesting in him under Article 14 of the Constitution of India by apparently by gross misuse of the official position of the respondents.

(3.) FOR ready reference Clause 7A.3 is reproduced hereunder which reads thus:-